Section 7(1) in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
(1)An aggrieved MSE unit can move a reference to the Council having territorial jurisdiction over the matter in the format mentioned in Schedule 1 of these rules. The reference must have the Udyog Aadhar Memorandum (UAM) number, mobile number and email address of aggrieved MSE unit as mentioned in Schedule I.
